K LOGANATHAN Vs. MANAGING DIRECTOR FOOD CORPORATION OF INDIA BARAL CHAMBA LANE HEAD QUARTERS NEW DELHI

JUDGEMENT

(1.) IN this writ petition, the petitioner challenges the order of the fourth respondent dated 24. 4. 2000 under which the fourth respondent has retrenched the services of the petitioner along with some other employees.

(2.) A reference to the impugned order shows that the petitioner was employed under the Food Corporation of India as part time sweeper/scavenger on daily rated basis. According to the petitioner, the petitioner has been employed in the said category for the past nineteen years. The impugned order states that the services of the petitioner as a part time sweeper/scavenger is not required from 25. 4. 2000 by further stating that the petitioner would be paid retrenchment compensation as per rules.

(3.) IN view of the above said facts that apparently the respondents have not followed the requirement of Section 25-F of the INdustrial disputes Act, there is absolutely no difficulty to conclude that the impugned order in respect of the petitioner is not sustainable. IN view of the same, leaving it open to the respondents to act in accordance with the INdustrial disputes Act and in the manner known to law, the writ petition stands allowed and the impugned order of the fourth respondent dated 24. 4. 2000 in so far as it relates to the petitioner stands set aside. However, there shall be no order as to costs. .